- (1.) Heard Mr. Vibhanshu Srivastava, learned counsel for the petitioner as well as Mr. Rajnish Kumar, learned counsel for the respondents.
(2.) The petitioner had applied for the post of Auditor in Combined State/Lower Subordinate Services (Pre) Examination 2004 under the category of O.B.C., Physically Handicapped Female (OBC-PH-Female). As per advertisement 3% posts were kept reserved for OBC, PH-Female candidates. Petitioner succeeded in written examination held on 18 April 2011. Thereafter on 28 May 2013 she was interviewed, but she was not selected finally. Since no reason was disclosed to her, she sought the information from opposite party under Right to Information Act, but she found that no physically handicapped person was declared successful in the final examination by giving Horizontal Reservation, therefore both the posts reserved for physically handicapped candidates had been notionally to be carried forward.
(3.) Through counter affidavit filed on behalf of opposite party No.1 & 2 it was submitted that petitioner was declared successful in the main examination which was held for 124 vacancies which had arisen in nine departments. On 12.06.2013 final result was declared in which 124 candidates were finally selected against 124 vacancies. It has been submitted that State Public Service Commission selected the candidates according to their merit and reservation provided by the State Government. The post of Auditor in Cooperative Societies and Panchayat Organization was advertised against 76 vacancies out of which the status of reservation both for vertical and horizontal were as follows: Schedule Caste - 65 Schedule Tribes - 10 O.B.C.- 01 D.F.F. - 01 Ex- Army- 03 P.H.- 02;